SRS SUPERB MARKTRADE P.LTD,FARIDABAD vs. DCIT, CENTRAL CIRCLE-II, FARIDABAD

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ITA 3634/DEL/2018Status: DisposedITAT Delhi26 November 2024AY 2008-09Bench: Sh. Satbeer Singh Godara, Judicial Member & Sh. M. Balaganesh (Accountant Member)3 pages

In favour of the assessee: the assessee's appeal was allowed. From the AI summary of this appeal.

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that Section 153A applies when a search is initiated against a 'person', not merely against premises. As the department failed to produce a search warrant in the assessee's name and the assessee was not the 'searched' person, the Section 153A proceedings were deemed invalid. Consequently, the assessee's appeal was allowed, making other merit-based arguments academic.

What were the facts?

This appeal by the assessee for Assessment Year 2008-09 challenged the initiation and completion of assessment proceedings under Section 153A of the Income Tax Act. The assessee contended it was not the 'searched party' as its name was not in the panchnama, even though its premises were subject to a Section 132 search. The Revenue argued that the proceedings were valid because the assessee's premises were searched.

What were the issues?

Whether Section 153A assessment can be initiated against an assessee who is not the 'searched person' but whose premises were searched under Section 132, and if a search warrant in the assessee's name is mandatory for such proceedings.

Which sections of the Income-tax Act were involved?

Section 153A(1)(b),Section 143(3),Section 132,Section 153A

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(1)Show list

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Income Tax Appellate Tribunal, DELHI BENCH ‘A’, NEW DELHI

Before: Sh. Satbeer Singh Godara & Sh. M. Balaganesh

For Appellant: Adv. &
For Respondent: Mr. Javed Akhtar, CIT-DR
Hearing: 20.11.2024Pronounced: 26.11.2024

Asstt. Year : 2008-09 M/s SRS Superb Marktrade Pvt. Ltd., Vs DCIT, [merged with Ms/ BTL Industries Ltd. Central Circle-II, (later merged with BTL Investment and Faridabad Securities Ltd, which is now known as M/s BTL Holdings Company Ltd.)], C/o RRA Taxindia, D-28, Sourth Extension, Part-1, New Delhi-110049 (APPELLANT) (RESPONDENT) PAN No. AACCB9666L Assessee by : Sh. Somil Aggarwal, Adv. & Sh. Deepesh Garg, Adv. Revenue by : Mr. Javed Akhtar, CIT-DR Date of Hearing: 20.11.2024 Date of Pronouncement: 26.11.2024 ORDER

Per Satbeer Singh Godara, Judicial Member:

1.

This assessee’s appeal for Assessment Year 2008-09, arises against the order of CIT(A)-2, Gurgaon dated 27.02.2018 in Appeal No. 73/CIT(A)-3/GGN/KNL/2015-16 in proceedings u/s 153A(1)(b) r.w.s. 143(3) of the Income Tax Act, 1961 (in short “The Act”).

2.

Heard both parties at length. Case files perused.

3.

Learned counsel representing assessee’s first and foremost legal ground that both the lower authorities wherein have erred in law and on facts in initiating and completing section 153A assessment despite the fact that it is not the 2 SRS Superb Marktrade Pvt. Ltd. searched party. We are taken to assessee’s Form 35 filed in the lower appellate proceedings taking the very stand which has not been expressly rejected in the CIT(A) impugned discussion.

4.

Faced with this situation, learned counsel invited our attention to pages 14 to 19 in assessee’s paper book that even the relevant panchnama drawn by the departmental authorities after concluding search not containing its name.

5.

The Revenue’s stand on the other hand is that the impugned section 153A proceedings have been rightly initiated against the assessee since its premises formed subject matter of section 132 search in question. We at this stage take note the relevant statutory provisions itself i.e. section 153A of the Act wherein the legislature has itself incorporated the clinching expression “where a search is initiated”. Hon’ble jurisdictional high court landmark decision MDLR Resources Pvt. Ltd. Vs. CIT (2013) 40 taxmann.com 365 has settled the issue that the same comes into play when the search commences or is undertaken against a person. Meaning thereby that the searched premises itself does not form the relevant factor for the purpose of initiating section 153A proceedings under the provisions of the Act.

6.

Coupled with this, the department has failed to produce any search warrant executed in assessee’s name. We, therefore are of the considered view that the assessee’s instant legal ground deserves to succeed since it does not happen to be the “searched” person so to attract the section 153A of the Act. Ordered accordingly.

7.

All other pleadings on merit stand rendered academic.

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